RAHUL PATEL Vs. HEMLATA MALVIYA

JUDGEMENT

(1.) Heard learned counsel for the applicant on admission.

(2.) The applicant has filed this criminal revision under Sec. 19 (4) of the Family Courts Act, 1984 being aggrieved by order dtd. 15/5/2024 passed by learned Principal Judge, Family Court, Neemuch, District Neemuch (MP) in Miscellaneous Judicial Case (Criminal) bearing number MJCR No.85/2022, whereby an amount of Rs.9,000.00 (rupees nine thousand) per month as maintenance has been awarded to the respondent.

(3.) Learned counsel for the applicant on inquiry, submits that the applicant and respondent were married on 19/11/2011 as per Hindu customs and traditions. He further submits that the applicant is earning near about Rs.80,000.00 (rupees eighty thousand) per month and the respondent is not having any job at present.